JAIPRAKASH HARIHPRASAD MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the impugned judgment and order dtd. 30th November, 2015 passed by the Additional Sessions Judge, Alibag in Sessions Case No. 126 of 2015, thereby convicting the appellant- original accused for the offences punishable under Sec. 302 of the Indian Penal Code, 1860 (for short 'IPC') and sentenced to suffer rigorous imprisonment for life and to pay fne of Rs. 5,000.00 in default to suffer rigorous imprisonment for one year.

(2.) The prosecution case can be summarized as under:-

(3.) After a full fedged trial, the trial Court convicted the appellant, hence this appeal.